Section 5(1)(b) in The Mamlatdars' Courts Act, 1906

[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(1)(b) in The Mamlatdars' Courts Act, 1906

(b)to give immediate possession of any lands or premises used for agriculture or grazing, or trees or crops, or fisheries, or to restore the use of water from any well, tank, canal or water-course, whether natural or artificial used for agricultural purposes to any person who has been dispossessed or deprived thereof otherwise than by due course of law, or who has become entitled to the possession or restoration thereof by reason of the determination of any tenancy or other right of any other person, not being a person who has been a former owner or part-owner within a period of twelve years before the institution of the suit of the property or use claimed, or who is the legal representative of such former owner of part-owner:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 5(1)(b) in The Mamlatdars' Courts Act, 1906